SADIQA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appeals are directed against the Judgment and order dated 25/26.03.2014 convicting the accused Nos.1 and 2 in S.C.No.19/2012 passed by the learned Principal District and Sessions Judge, Tumakuru.

(2.) Since both the appeals arise out of common Judgment they are taken up together for final disposal.

(3.) The case of the prosecution is that Sikander - accused No.1 is the husband of Rehnuma Khanum. She was given in marriage to accused No.1 on 14.01.2007 and it was performed at Urdu School, D.H.Colony, Tumakuru. It is also stated that at the time of marriage on the demand of the people from the side of accused, an amount of Rs.50,000/-, a wrist watch and two rings were given as dowry and bride was also given neck chain and other jewels. For the first two years of marriage, spouses were cordial to each other. Thereafter accused No.1 at the instigation of his sister Sadiqa- accused No.2 started torturing his wife and demanded Rs.25,000/- from his wife. Out of which Rs.20,000/- given but he was harassing his wife to bring balance amount of Rs.5,000/-. In this connection, she was tortured both physically and mentally.